Section 267 in Bharatiya Nagarik Suraksha Sanhita, 2023
267. Evidence for prosecution.
(1)When, in any warrant-case instituted otherwise than on a police report, the accused appears or is brought before a Magistrate, the Magistrate shall proceed to hear the prosecution and take all such evidence as may be produced in support of the prosecution.(2)The Magistrate may, on the application of the prosecution, issue a summons to any of its witnesses directing him to attend or to produce any document or other thing.[Similar to Section 244 from Old CrPC-Also Refer]
